KESAVAN Vs. SINNAPPAN ALIAS SINNAPPA

JUDGEMENT

(1.) THIS appeal is focussed by the defendant as against the judgment and decree dated 20.1.2011 made in O.S. No. 72 of 2008, on the file of the learned District Judge, Puducherry at Karaikal. The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) A summation and summarisation of the relevant facts absolutely necessary and germane for the disposal of this appeal would run thus: The respondent/plaintiff filed the suit seeking the following reliefs in respect of as many as ten items of the suit properties:

(3.) ULTIMATELY, the trial Court decreed the suit, only in respect of the first and second item of the suit properties in favour of the plaintiff, declaring that the plaintiff is the absolute owner of the suit property and also injuncting the defendant from interfering with the same, and the suit in respect of the other items was dismissed.